Jharkhand High Court: Rongon Mukhopadhyay J., rejected anticipatory bail to the ground in light of facts and submissions in the instant case.

The facts of the case are such that the petitioner who is a government employee wrote derogatory remarks in a Facebook post regarding a woman of Malaysian origin which was further circulated on Whatsapp prompting comments targeting a single community. The petitioner apprehends his arrest in connection with the instant case and seeks anticipatory bail before the Court.

The petitioner was represented by Advocate Kumar Amit and the respondent was represented by A.P.P Ruby Pandey.

Court observed that the man being a government employee took a screenshot of his Facebook post and he himself circulated that on Whatsapp group inciting derogatory remarks against a particular community. The allegations leveled are serious in nature and the fact that it was done by a government employee makes the entire incident all the more grave.

Hence the court held that in light of the aforesaid facts and observations petitioner is not liable to be granted anticipatory bail.

In view of the above, the bail was rejected and the petition disposed of.[Shesh Nah Yadav v. State of Jharkhand, 2020 SCC OnLine Jhar 790, decided on 09-09-2020]


Arunima Bose, Editorial Assistant has put this story together

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.